ABHI Vs. STATE OF ORISSA

JUDGEMENT

(1.) I have heard Mr.B.P.Pradhan, learned counsel for the appellant and Mr.K.K.Nayak, learned Addl. Standing Counsel through hybrid mode.

(2.) Although notice had been issued to the Respondent No.2 vide order dtd. 1/10/2021 through the I.O. but none has appeared on her behalf.

(3.) This is an application for grant of bail to the appellant-Abhi @ Abhaya Pradhan in connection with Banpur P.S. Case No.308 of 2019 corresponding to T.R. Case No.653 of 2019 pending in the Court of the learned Addl. Sessions Judge, Bhubaneswar registered against the appellant for commission of offences punishable under Ss. 354-B/354-D/294/323/506/34 of I.P.C. read with Sec. 12 of POCSO Act and Sec. 3 (r) (s) of S.C. and S.T. (POA), Act, 1989. Charge sheet dtd. 31/7/2021 has been submitted in this case under Sec. 341/294/323/354/354(A)/354 (D)/506/509 of the I.P.C. read with Sec. 12 of the POCSO Act and Sec. 3 (1) (r)/3 (1) (s)/3 (1) (w-i)/3/2 (va) of S.C. and S.T. (POA) Act.